Section 39 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
39. Stay of execution proceedings.
(1)No Court shall, before the date on which the earliest deposit in pursuance of this Act is made in the office of the Tribunal, order or continue execution in respect of any decree or order passed against the lessee against his interests in the lease-hold or against his other immovable property or against him personally by arrest and detention; and with effect on and from such date, execution in the cases aforesaid may be ordered or continued as specified in, and in accordance with, the provisions of section 40.(2)All proceedings for the execution of any decree or order by the arrest and detention in prison of the lessee pending on the appointed day shall stand dismissed and if on such day the lessee is detained in prison in execution of any such decree or order, he shall be released forthwith.(3)Notwithstanding anything contained in any other law for the time being in force,- no lessee shall, on or after the appointed day and before the date on which thenar lies t deposit as aforesaid is made, sell, mortgage, lease or otherwise assign or alienate any of his immovable property, and any transaction of the nature hereby prohibited shall be void and inoperative and shall not confer or take away any right whatever on or from any party to the transaction.
